Gopal Singh Sisodiya vs The State Of Madhya Pradesh
2022 Latest Caselaw 984 MP

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                                                     The High Court Of Madhya Pradesh
                                                               WP No. 1495 of 2022
                                                      (GOPAL SINGH SISODIYA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                             Indore, Dated : 20-01-2022
                                                    Heard through Video Conferencing.

                                                    Shri K.L. Purohit, learned counsel for the petitioner.
                                                    Shri P. Raka, Panel Lawyer for respondents/State.

The petitioner before this Court has filed this present petition claiming benefit of IInd Kramonati by virtue of executive instructions issued by the Government dated 21.3.1983 and 19.4.1999.

The contention of the learned counsel for the petitioner is that petitioner's case is squarely covered by judgment delivered in W.P.No.6773/2006(S) in the case of Smt. Prerna Koranne vs. State of M.P. & Others passed on 26.4.2007.

Learned Panel Lawyer for the State opposes the writ petition on the ground of delay and latches. However, the petition is disposed of with liberty to the petitioner to submit a representation before the competent authority and the competent authority shall consider and decide the representation of the petitioner in accordance with law, within a period of 3 months from the date

of communication of the order.

With the aforesaid liberty and direction, the present petition is disposed off.

(VIJAY KUMAR SHUKLA) JUDGE

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                       Date: 2022.01.20
                       17:17:04 IST